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Judgment
Heard Sri C.Subodh, learned counsel appearing for Sri Daggubati Ramaswamy Reddy, learned counsel for the petitioners, learned Government Pleader for Panchayat Raj & Rural Development appearing for the respondent No.1 and Sri N.Ashwani Kumar, learned Standing Counsel appearing for the respondent No.2.
The grievance of the petitioners in the instant writ petition is against the inaction of the respondent authorities in taking effective, comprehensive preventive measures pursuant to the representation dated 12.10.2026 submitted by the 2nd petitioner for conducting of free and fair elections in impartial manner to MPTCs and ZPTCs scheduled on 05.11.2026, in respect of Pamur Mandal, Markapur District.
The learned counsel for the petitioners submits that the petitioners are apprehending a threat to their lives. It is further submitted that at the time of submission of nomination papers, incidents had taken place in which the nomination papers of the contesting candidates were torn causing difficulty in submitting the same.
It is contended that the petitioners, apprehending violence at the time of elections, submitted a representation to the 2nd respondent for taking effective measures for conducting elections in a free, fair and impartial manner. No orders have been passed on the said representation.
When the matter has been taken up for consideration, learned Standing Counsel appearing for the 2nd respondent has brought to the notice of the Court, the judgment of Hon’ble Apex Court in SLP (C) No.37476 of 2026 dated 27.10.2026. In light of the said judgment, necessary Circulars/Orders have been issued to all the concerned election authorities. In the said regard, he has placed before the Court copies of the Circulars/Orders issued by SEC dated 31.10.2026 and 01.11.2026.
Having regard to the above and having regard to the Circulars dated 31.10.2026 and 01.11.2026 issued by the State Election Commission, this Court deems it appropriate to dispose of the writ petition, directing the respondent Nos.2 and 5 to ensure that the elections are conducted in a free and fair manner. It is also incumbent to ensure that law enforcement and maintenance of public order shall remain in tandem by taking all necessary precautionary and preventive measures, in accordance with law, and the directions issued by the Hon’ble Apex Court in SLP (C) No.37476 of 2026 dated 27.10.2026, referred supra.
With the above direction, the writ petition is disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.